Kishore N.K vs State Of Kerala
2024 Latest Caselaw 28360 Ker

Kerala High Court

Kishore N.K vs State Of Kerala on 25 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

WP(C) NO. 32052 OF 2024               1       2024:KER:71416

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

               THE HONOURABLE MR.JUSTICE V.G.ARUN

WEDNESDAY, THE 25th DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                    WP(C) NO. 32052 OF 2024

PETITIONER:

         KISHORE N.K., AGED 44 YEARS,
         S/o KRISHNAN P.V., RESIDING AT MAPPALAPARAMBIL,
         MANJUMMEL, ERNAKULAM DISTRICT, PIN - 683501


         BY ADVS.DINESH MATHEW J.MURICKEN
                 VINOD S. PILLAI
                 MOHAMMED THAYIB N.M.
                 NAYANA VARGHESE
                 AHAMMAD SACHIN K.
                 RIA VARGHESE
                 JERRY PETER


RESPONDENTS:

    1    STATE OF KERALA,
         REP.BY ITS SECRETARY GENERAL EDUCATION
         DEPARTMENT, ROOM NO. 206, SECOND FLOOR,
         SOUTH SANDWICH BLOCK, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM GENERAL.P.O.,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695001

    2    JOINT COMMISSIONER FOR GOVERNMENT EXAMINATIONS,
         OFFICE OF THE COMMISSIONER FOR GOVERNMENT
         EXAMINATION, PAREEKSHA BHAVAN, POOJAPURA P.O.,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695012

    3    PRINCIPAL,
         GUARDIAN ANGELS' HIGHER SECONDARY SCHOOL,
         MANJUMMEL, ERNAKULAM DISTRICT,, PIN - 683501
 WP(C) NO. 32052 OF 2024               2            2024:KER:71416




            BY SRI. SUNILKUMAR KURIAKOSE, SR. GP.


     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   25.09.2024,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 32052 OF 2024               3           2024:KER:71416

                            JUDGMENT

Dated this the 25th day of September, 2024

The petitioner and his son belong to the Scheduled

Caste, Hindu-Vettuvan community. By mistake, in the son's

Secondary School Leaving Certificate, his category is

wrongly shown as 'Scheduled Tribe' instead of 'Scheduled

Caste'. On realizing this mistake, the Principal of the

School/3rd respondent submitted Ext.P1 application seeking

to get the category corrected. The petitioner seeks

emergent orders on Ext.P1, since his son Athul Krishna has

already joined for Higher Secondary Course and has been

directed to produce the original Secondary School Leaving

Certificate without delay.

2. The learned counsel for the petitioner submitted

that a perusal of Exts.P2 to P6 would show that the

petitioner's son belongs to the 'Scheduled Caste - Hindu

Vettuvan community'.

WP(C) NO. 32052 OF 2024 4 2024:KER:71416

3. The learned Government Pleader submitted that,

without expressing anything on merits, the second

respondent can be directed to consider Ext.P1 application.

In view of the above submissions, the writ petition is

disposed of directing the second respondent to consider

Ext.P1 in the light of Exts.P2 to P6 and pass appropriate

orders thereon, within an outer limit of two weeks' of receipt

of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE

DMR/-

WP(C) NO. 32052 OF 2024 5 2024:KER:71416

APPENDIX OF WP(C) 32052/2024

PETITIONER's EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 2ND RESPONDENT DATED 10.06.2024

Exhibit P2 TRUE COPY OF THE EXTRACT OF THE ADMISSION REGISTER OF PETITIONER DATE NIL

Exhibit P3 TRUE COPY OF THE EXTRACT OF THE ADMISSION REGISTER OF PETITIONER'S WIFE SALINI M.R. DATE NIL

Exhibit P4 TRUE COPY OF THE COMMUNITY CERTIFICATE OF PETITIONER'S SON ATHUL KRISHNA ISSUED FROM THE TALUK OFFICE, NORTH PARAVUR DATED 08.06.2023

Exhibit P5 TRUE COPY OF THE EXTRACT OF THE ADMISSION REGISTER OF PETITIONER'S SON DATED 06.06.2024

Exhibit P6 TRUE COPY OF THE BIRTH CERTIFICATE (REGISTER NO.2846/2008) OF THE PETITIONER'S SON, ATHUL KRISHNA ISSUED FROM THE NORTH PARAVUR MUNICIPALITY DATED 25.06.2021

Exhibit P7 TRUE COPY OF THE SECONDARY SCHOOL LEAVING CERTIFICATE (SSLC) EXAMINATION RESULT OF THE PETITIONER'S SON, ATHUL KRISHNA DOWNLOADED FROM THE WEBSITE

// TRUE COPY //

P.A. TO JUDGE